Karnataka High Court
New India Assurance Co Ltd vs Satham Singh on 5 July, 2011
Bench: K.L.Manjunath, H.S.Kempanna
e SSP ELT HPL PRR EE AE Seg gn HE - [ge rig ae ere 1. | SBATEHARD SINGH Sanco ', 2 "eos, Pre res Rigeyes Ee? wy Bee FP Ee Ee Pee ee DATED THIS THE SB baw cep Sri oes) 8 THE HOMELE ME. JUSTICE ELL. MAN JONATS THE HON'BLE MR. JUSTICE.H.8 EMI ARIA vIREY ead XR, ABOVE PUNJAB ANT) SINC BANE _ LBS MARG, VIKHROUIW) »_ MUMBAI 400 083, REP BY ITS DIVISIONAL MANAGER At DO.XL, T DOWER BLOCKER €TH FLOOR 'y URTTY BULL! DING 7 C.ROAD,B LN GALORE-2. &/O ANATHAR SINGH MAS FOR woos JOUG NO.12/ 13, SECTOR HO.i1 nares NAT, MUMBAI 400 CRRS Bad cr 8 ni a Gs & oy pe ae me . She Ps ~ PULP COL STREP T MASKAN "i, I BLOC AN DE RSONPET. EG.F, 4. UNITED INDIA INSURANCE COUTD D.O.B UM, ROAD ROBERTSONSPET Ee. EY ITS MANAGER DO MUNILAKS SHMA 9, W/O NAGARAJIA . AGEs 33 YRS . . e ABABA OBL BANGARPST TALD ie R/O KURUEA RPET EKO LAR, CHY. Bnd dl Be ah BY SET. i RARAYANA REDDY, ADV, POR C/ER4 SRLAITTIOR RRAME ESH,ADV., FOR ES R12 E IOCE DISPE ae SBD WITH) MPA LED U)S. 173(1) ) OF MV ACT AGAINST THE ' JUDGMENT AND AWARD DATED 30/12/2006 PASSED IN MVD NO.A06/02 ON THE FILE OF Tee m ADDL-CIVIL JUDGE(SD) AND MACT, KOLAR, AWARDING & COMPENSATION OF RS.2,10,000/- wrr _ INTEREST.@ 654 PA. PROM THE DATE OF PETITION TTL. REALISATION. . BETWEEN i. RAN BA, O ME UNILARSHMAKEA w) (QO NA (GARAJA AGED ABCIIT 3 8 YEARS iy wae MN EN Bue gel? EYASAMBEALLI VILLAGE, Ké a HOBLI BADAREES VAIL 3e. IWR £1) LTR U BAS BILLA. (GY SRL ¥ & SADASIVA REDDY, ADV.) ABD 1. SATHRAM SIGH S/O AVATHAR SINGH | BUILDING, NO 12/14, : SECTOR NOt i NEAR NAVI, MUMBAI 400083 - OWNER OF LORRY BEARIEG BO MYC 1582, 2 EW INDIA. AS =e SURANC 8 os LTD UnTT 1401601, PEWE! idle ECR SS eTRST 'LOGE, ARPOVE PORIAB AND SINK BANK, LAS MARG, VON. CHROLI W MIL) MBAL4 00S. me 3. K RAJENDRA BABU PILOR COM STREET. MASEAM, B BLOCK, ANDESONPET EGF, OWNER OF DCM TOYOTA TEMPO REGH NO) MEK Oa45. 4. UNITED INDIA INSURANCE COLTD OP, ~ LXOBN "ROAD, ROBERTSONPET i Ser. PUPETIC .E e, RAME SH. ABW, FOR.RA4 'ft wo Se VED) MPA FILED U/S 173(1) OF MV ACT AGAINST THE | JUDGMENT AND AWARD DATED: 36.10.0006 Pasern IN MVC NO. 1008/2002 O8 THE a OF THE i ADDL, CIVIL JUDGE (SR.D8) ANID MACT, KOLAR, PARTLY ALLOWING THE CLAIM PR TITION FOR e ' < How hr é: ns ee 2 Eat Sete Ze 4 Bae at ey % =
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- 'Admittedly, the clai at Re. 2,500/- per month, Out of which es e 2 s 4 # Be a 5% * Pa a 4 Pe ne a By PR gaat ie, fe, BPR Seth, © brag ge ie opafior tat tnere ia no mecesait # Lor Une wOurt Do commider the question of neghgence we ois pl get ey tb ben a Fanon y gon. 2S os, eerie es goes sadcied on the insurance Company, 7 E ltumce corrparies are lable to «att isty the award a ee ee equal proportion, subject to the Hberty United India Insurance Commary nite to recave » Accor cuMiy, we fom the owner of the the said question. mm whether &. Then w wat remains 3 at this a é ae 4 ie setts awarding ofc oo nip poral ion. ins au :
YESre erx Wan & house wife, 38 ont e higher side or not? deceased. The 'Tribunal fi timed the iocorme of the deceased Ae ead-the annual lose of dependency arrived at _ st. 15 ,000/- are! by applying the ovultiplier of 11, a surn ae fe Ee. ~§ 2 Aw 2 5 wana tie oan al ose oh be by % a a ge OF 6.1 62),000/- i@ ewerded uncer the head bes of Therefore tine Court de 2, EE ESry Ee Por E 4